AMIR KHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) The applicant is seeking bail in connection with Crime 747/2019, registered with GRP Railway, Wardha, for offences punishable under Sec. 20(b)(ii)(C) and sec. 29 of Narcotic Drugs and Psychotropic Substances Act, 1985(NDPS Act).

(3.) The contraband, which is seized is Cannabis (Ganja), weighing 44.306 kg, which is a commercial quantity. I have therefore, scrutinized the material on record on the anvil of the twin test envisaged by sec. 37 of the NDPS Act.